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[Cites 0, Cited by 0] [Section 19(6)] [Section 19] [Entire Act]

State of Haryana - Subsection

Section 19(6)(A) in The Haryana Animal (Registration, Certification and Breeding) Act, 2019

(A)the embryo bank or embryo transfer technology or in-vitro fertilization laboratory,-
(i)has such premises for the quarantine of donor animals, as may be specified by the Animal Breeding Regulatory Authority or the Government of India;
(ii)has such premises for the rearing and housing of donors animals and the collection, processing, quality control, storage, distribution and quarantine of embryo, as may be specified by the Animal Breeding Regulatory Authority or the Government of India; and
(iii)has such premises for the storage of embryos, as may be specified by the Animal Breeding Regulatory Authority or the Government of India;